Section 104(8) in Tamil Nadu Co-operative Societies Rules, 1988
(8)(a)On receipt of an application or before ordering an inquiry or inspection or investigation, the Registrar shall examine whether there is any need to hold an inquiry or make an inspection or investigation, as the case may be.(b)The order of the Registrar shall state whether the inquiry is to be held or inspection or investigation be made into any specific allegation or any particular aspect of the working of the society or otherwise.(c)The order of the Registrar ordering an inquiry or inspection or investigation shall be communicated to the society, the financing bank, the federal society concerned and to the applicant.
